Section 156(1) in The Maharashtra Co-Operative Societies Act, 1960
(1)The Registrar or any officer subordinate to him and empowered by him in this behalf [or an officer of such society as may be notified by the State Government, who is empowered by the Registrar in this behalf] [These words were inserted by Maharashtra 63 of 1981, Section 2(a).] may, subject to such rules as may be made by the State Government, but without prejudice, to any other mode of recovery provided by or under this Act, recover-(a)any amount due under a decree or,order of a Civil Court obtained by a society;(b)any amount due under a decision, award or order of the Registrar, [Co-operative Court] [These words were substituted for the word 'arbitrator' by Maharashtra 3 of 1974, Section 43.] or Liquidator or [Co-operative Appellate Court] [These words were substituted for the word 'Tribunal', by Maharashtra 3 of 1974.];(c)any sum awarded by way of costs under this Act,(d)any sum ordered to be paid under this Act as a contribution to the assets of the Society;(e)[ any amount due under a certificate granted by the Registrar under subsection (1) or (2) of section 101 or under sub-section (1) of section 137 [or section 154B-29] [Clause (e) was inserted by Maharashtra 33 of 1963, Section 31.];]together with interest, if any, due on such amount or sum and the costs of process [according to the scales of fees laid down by the Registrar, from time to time,] [These words were inserted by Maharashtra 63 of 1981, Section 2(b).] by the attachment and sale or by sale without attachment of the property of the person against whom such decree, decision, award or order has been obtained or passed.
